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Mad. HC: Notice Needn’t be Served to Victim in HCP by Accused Following Preventive Detention - (28 Sep 2023)

CRIMINAL

Madras High Court while observing that Habeas Corpus petitions (HCPs) will not come within the sweep of 'connected proceedings' under Section 15-A(5) of SC/ST Act has held that victim need not be served with notice in such plea moved by accused following preventive detention.

Tags : MADRAS HIGH COURT   PREVENTIVE DETENTION   HABEAS CORPUS  

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